Punjab-Haryana High Court
M/S God Will Executors Through Its ... vs The State Of Punjab And Others on 15 September, 2022
Bench: Ravi Shanker Jha, Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-21007-2022
Date of decision : 15.09.2022
M/s Good Will Executors
.......Petitioner
Versus
State of Punjab and others
....Respondents
CORAM: HON'BLE MR. JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present: Mr. Vipul Aggarwal, Advocate,
for the petitioner.
Mr. Avinit Avasthi, Asst. Advocate General, Punjab.
****
RAVI SHANKER JHA, CHIEF JUSTICE ( Oral ) Learned counsel for the petitioner prays for and is permitted to withdraw the petition with liberty to the petitioner to avail all the remedies, which are available to it under law, as well as, if so advised, to approach the respondent - authorities by filing a representation.
Dismissed as withdrawn with the liberty prayed for.
( RAVI SHANKER JHA ) CHIEF JUSTICE ( ARUN PALLI ) JUDGE September 15, 2022 ndj Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 17-09-2022 03:52:31 :::